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State of Jammu-Kashmir - Section

Section 70 in The Jammu and Kashmir Panchayati Raj Rules, 1996

70. Realization of taxes.

- The Panchayat shall realize its taxes or fees either through one of its member or through tax collector, appointed either on monthly salary or commission basis.In the event of tax collectors being appointed he shall be required to furnish such security as may be decided in the Panchayat.